Telangana High Court
Kasimreddy Rama vs The State Of Telangana on 29 November, 2023
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No. 1607 OF 2019
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner to set aside the Order, dated 22.02.2019 in Crl.M.P.No.475 of 2018 in M.C.No.405 of 2017 on the file of the XV Additional District and Sessions Judge-cum-II Additional Family Court, Ranga Reddy District at Kukatpally.
2. Heard learned Additional Public Prosecutor for the respondent-State and perused the record.
3. None appeared for the petitioner. Both the Courts below refused to grant exparte interim maintenance. I do not find any infirmity with the Order of the Courts below.
4. Accordingly, this Criminal Petition is dismissed. 2
Miscellaneous applications pending, if any, in this criminal petition, shall stand closed.
_________________ K.SURENDER, J Date: 29.11.2023 mmr